- (1.) The petitioner faced proceedings on account of repeated absence from duty which charges were established and after following the process of law, the petitioner was dismissed from service.
(2.) The solitary grievance that has been agitated before this Court that the petitioner was appointed on 29.9.1975 and at the time of his first misconduct which occurred in the year 1990, he had rendered about 15 years of service with unblemished service record without any complaint.
(3.) Learned counsel for the petitioner contends that the only cause that he has espoused in this petition is that according to Rule 16.2(1) of the Punjab Police Rules, his length of service ought to have been taken into consideration while formulating an opinion about the punishment awarded to him which in this case is dismissal from service. Reliance has been placed on a decisions rendered by this Court in Randhir Singh v. Dy.Inspector General of Police, Ambala Range, Ambala Cantt. and another, 2005 1 SLR 259and Dhan Singh v. State of Haryana and others, 2009 1 RSJ 62.;